National Company Law Appellate Tribunal
India Awake For Transparency vs M/S Hasham Investement And Trading ... on 27 November, 2024
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
AT CHENNAI
(APPELLATE JURISDICTION)
Transitory (CA) No. 902076/2024
(E-filing No. 9805118/02076/2021)
In the matter of :
India Awake for Transparency ... Appellant
Vs
Hasham Investement and Trading Company ...Respondent
Present:
For Appellant : No Appearance
ORDER
(Hybrid Mode) 22.11.2024:
None appears for the appellant.
The Registry after scrutinization of memo of appeal, has pointed out certain defects on 07.02.2022, and the defects thus pointed out were communicated on the email address as well as on the WhatsApp number provided by the appellant. The same have not been rectified within the time period provided by the Registry. Hence, the appeal having Transitory (CA) No. 902076/2024 would stand dismissed under Rule 26 (3) & (4) of the NCLAT Rules, 2016.
[Justice Sharad Kumar Sharma] Member (Judicial) [Jatindranath Swain] Member (Technical) RO/TM/MS Transitory (CA) No. 902076/2024 Page 1 of 1